Section 88(22) in Rajasthan Public Procurement Rules, 2012
(22)Summoning of witnesses and payment of their expenses:-(a)At any stage, on the request of a party, or on its own motion, the Appellate Authority may order summoning of witnesses.(b)Where, the witness is a person in the service of the Government of Rajasthan, Central Government or other State Governments, he shall be given a certificate of attendance enabling him to draw travelling allowance as on tour in accordance with the rules applicable to such government servants.(c)(i)In case of an M.P. or M.L.A. he shall be entitled to draw travelling and daily allowance as per rules admissible to him for attending meetings of the committees constituted by the Government.(ii)In case of other non-official witness not covered by sub-rule (22)(b) and (c)(i) above including retired officials, they shall be entitled to travelling allowance and daily allowance as provided in Rajasthan Travelling Allowance Rules;(iii)Where a local witness is summoned by the Appellate Authority, he shall be paid as provided in Rajasthan Travelling Allowance Rules;(d)Where the Appellate Authority orders the payment of expenses under sub-rule 22(c) it shall also pass an order as to whether the expenses are to be borne by the State Government or by any party to the proceedings.(e)The summon to witness shall be issued in form No.3.
